Kuldip Singh. J. - (1.) VINOD Kumar son of Sunder Lal, aged about 28 years while going on his motor cycle bearing registration No. HR -02D -1685 was hit by a bus bearing registration No. UP -15C -5269 being driven by Surinder son of Om Parkash in rash and negligent manner. As a result of the accident, Vinod Kumar died. Suman Claimant No. 1 being the widow, Paras and Nikhil Sharma claimant Nos. 2 and 3 being the sons of deceased and Smt. Urmila claimant No. 4 being the mother of deceased filed a claim petition under Section 166 of the Motor Vehicle Act.
(2.) THE Tribunal assessed the income of the deceased @ Rs. 2,000/ - per month as an ordinary labourer and after deducting of Rs. 800/ - for personal expenses, assessed the dependency of the family @ Rs. 1,200/ - per month. The multiplier of 14 was applied and the compensation was assessed at Rs. 2,01,600/ - (i.e. Rs. 1200x12x14). A sum of Rs. 400/ - for funeral expenses was also allowed. The total compensation of Rs. 2,02,000/ - was granted to the claimants with interest @ 12% per annum from the date of filing of the claim petition till its realization. The claimants are not satisfied with the Award and have come up in the present appeal.
(3.) I have heard learned counsel for the parties and have also carefully gone through the file.;